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Delhi HC: Landlord’s Rent Control Act Rights Cannot be Waived by Contract With Tenant - (18 Nov 2025)

TENANCY

Delhi High Court held that a landlord’s rights under the Delhi Rent Control Act cannot be waived through a private contract with a tenant, the court noted that any agreement restricting legal remedies is void under Sections 28 and 23 of the Contract Act.

Tags : LANDLORD   RENT CONTROL ACT   CONTRACT  

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